RAGHVENDRA PRATAP SINGH Vs. LAHOORI

JUDGEMENT

(1.) Present appeal has been filed by the appellant under Section 173 of the U.P. Motor Vehicles Act, 1988 against the judgment and award dated 30.3.2010 passed by Motor Accident Claims Tribunal, Pratapgarh in Claim Petition No. 39 of 2008, whereby the Tribunal has awarded compensation of Rs. 1,86,000/- in favour of the claimant-respondents and against the appellant.

(2.) Brief facts of the case are that on 8.3.2008 at about 2.00 p.m., the deceased was going on cycle from Bhawaniganj to Durgaram-ka-Purwa. From the opposite side, a tractor bearing No. U. P. 33-E 9752 was driven by its driver carelessly and negligently and dashed the deceased, who died on the spot. The deceased was aged about 28 years old and was working at brick-kiln. After the accident, the driver of the tractor left the vehicle on the spot and run away. Later on, the tractor was carried at the police station and FIR was lodged.

(3.) After examining the entire evidence, the Tribunal has awarded a compensation of Rs. 1,86,000/- against the owner of the vehicle (appellant) for the reason that the vehicle was not insured on the date of the accident. Being not satisfied, the appellant has filed the present appeal.